Akkammal vs Palanichamy Naicker
2021 Latest Caselaw 24751 Mad

                                                                                  Cont. P(MD)No.12 of 2020


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 15.12.2021

                                                           CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                  Cont. P(MD)No.12 of 2020
                                                             in
                                                     S.A.No.845 of 2000


                     Akkammal                                                 ... Petitioner

                                                              Vs.

                     Palanichamy Naicker                                     ... Respondent

                     PRAYER : Contempt Petition filed under Section 11 of Contempt of
                     Courts Act, to punish the respondent herein under the Contempt of Court
                     Act, for violating and wilful disobedience of the order of this Court
                     passed in S.A.No.845 of 2000, dated 20.02.2019.


                                         For Petitioner     : M/s.S.Mahalakshmi

                                         For Respondent     : Mr.B.N.Raja Mohamed


                                                          JUDGMENT

The present contempt petition has been filed alleging violation of

the decree of this Court made in Second Appeal in S.A.No.845 of 2000

on 20.02.2019.

https://www.mhc.tn.gov.in/judis

Cont. P(MD)No.12 of 2020

2. When there is a decree in favour of the appellant, it is for the

appellant to file an execution proceedings before the concerned trial

Court and get the decree executed and hence, the contempt petition will

not lie.

3. Accordingly, this Contempt Petition is closed with liberty to the

petitioner to approach the Executing Court.

                                                                                  15.12.2021

                     Index              :     Yes / No
                     Internet           :     Yes / No
                     btr




                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis

Cont. P(MD)No.12 of 2020

R.VIJAYAKUMAR ,J.

btr

Order made in Cont. P(MD)No.12 of 2020

Dated:

15.12.2021

https://www.mhc.tn.gov.in/judis